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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3)(i) in Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admission to the Full Time Professional Undergraduate Technical Courses) Rules, 2017

(i)For HSC Candidates.- The merit list for the Candidates as per rule 5(1), 5(2), 5(3) and 5(6) of these rules, shall be prepared on the basis of marks or score secured by the Candidate in the CET conducted by the Competent Authority or marks or score secured in any other examination conducted by the concerned appropriate authority for the purpose of admission to these Courses :